Section 36 in The Orissa Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
36. Notice to be sent by the registered post-Every notice or order under the Act or the rules made thereunder, addressed to any.
- employer or beedi or cigar worker, shall be presumed to have been duly served if such notice has been sent by registered post.Form I[See Rules 3 and 4]Application for grant or renewal of licence for the financial year
